[2025:RJ-JD:6867]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Arbitration Application No. 40/2020
Emeraldstone Management SIA, (A Company Duly Organised
And Existing Under The Law Of Latvia), having its Registered
Office At Vaidavas-IELA 2 K-5-290, Riga, LV - 1084 Through Its
Authorised Power Of Attorney Mr. Preadeep Yadav.
----Petitioner
Versus
Mamta Hygiene Products Pvt Ltd, (A Company Incorporated
Under The Companies Act, 1956, Through Its Directors), Having
Its Registered Office At Industrial Area Gulabpura, Bhilwara,
Rajasthan India - 311021.
----Respondent
For Petitioner(s) : Mr. Vinay Kothari
For Respondent(s) : Mr. Nishank Madhan
HON'BLE DR. JUSTICE NUPUR BHATI
Order
04/02/2025
1. Learned counsel representing the petitioner company seeks
permission to withdraw this Arbitration Application.
2. Learned counsel representing the respondent company
submits that the Demand Draft bearing No.514895 to the tune of
Rs.1,43,64,360/-, deposited by the respondent company with the
Registrar (Judicial), may be directed to be returned to the
respondent company.
3. Learned counsel for the petitioner company does not oppose
the said submission.
4. In view of the submissions made, the instant Arbitration
Application stands dismissed as withdrawn. The Registry is
directed to return the Demand Draft bearing No.514895 to the
tune of Rs.1,43,64,360/-, to respondent company.
(DR. NUPUR BHATI),J
38-/Devesh/-
2024:RJ-JD:44469